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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(n) in Kerala Factories Rules, 1957

(n)"Local authority" means the commissioner in the case of an area within the limits of a Municipality or Corporation, the executive officer in the case of an area within the Jurisdiction of a Panchayath and the president of a District Board in the case of any other area.